Nitu Rathore vs State Of Rajasthan
2021 Latest Caselaw 5572 Raj

(1 of 1) [CRLMP-1216/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Misc(Pet.) No. 1216/2021

1. Nitu Rathore D/o Shri Jaswant Rathore, Aged About 25 Years, By Caste Rajput, R/o 3-G-20, Kuri Bhagtasani Housing Board, Jodhpur.

2. Sumer Singh S/o Shri Shyam Singh, Aged About 25 Years, By Caste Rajput, R/o 13, Anand Nagar, Pali At Present Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through Chief Secretary, Ministry Of Home Affairs, Jaipur (Raj.).

2. The Commissioner Of Police, Jodhpur Metropolitan.

3. The SHO Of P.s. Kudi Bhagtasani Housing Board, Jodhpur.

4. Vikram Singh S/o Shri Chog Singh,

5. Smt. Sushila W/o Shri Chog Singh, Both by Caste Rajput, R/o D.d.p. Nagar, Near Sabji Mandi, Madhuban Housing Board, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Manohar Singh, Adv. For Respondent(s) : Mr. Muktiyar Khan, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

25/02/2021 The petitioners have preferred this misc. petition under Section 482 Cr.P.C for protection of Life and Liberty from the private respondents.

After hearing the counsel for the petitioners and on an overall consideration of the facts and circumstances of the case, this Court deems it proper to direct the petitioners to appear before the Commissioner Of Police, Jodhpur Metropolitan, who shall hear the grievance of the petitioners and if necessitated, provide adequate security and protection to the petitioners.

Consequently, the present misc. petition stands disposed of.

(MANOJ KUMAR GARG),J 76-MS/-

Powered by TCPDF (www.tcpdf.org)